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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Uttar Pradesh - Subsection

Section 36(2)(a) in U.P. Zila Panchayats Service Rules, 1970

(a)where a person is dismissed or removed or reduced in rank on the ground of conduct which has held to his conviction on a criminal charge ; or